Section 25 in Gujarat Panchayats (Second Amendment) Act, 1963
25. Amendment of section 82 of Guj. VI of 1962.- In section 82 of the principal Act,-
(1)in sub-section (3) for the proviso the following shall be substituted.-"Provided that-(a)where the Chairman and Vice Chairman both are member of any such committee, the Chairman shall be the ex-officio Chairman of such committee and if he declines to hold the office the Vice-Chairman shall be the ex-officio Chairman, of the Committee, unless he also declines to hold the office, and(b)where only one of them is a member thereof he shall be the ex-officio Chairman of the Committee, unless he declines to hold the office."(2)in sub-section (5), for the words "may resign from membership" the words "or chairman may resign from membership or chairmanship" shall be substituted;(3)after sub-section (9), the following sub-section shall be inserted, namely:-"(10) Notwithstanding the assignment of any powers, functions and duties of a panchayat to a committee thereof, any person aggrieved by the decision of a committee in such classes of cases as may be prescribed may prefer an appeal to the panchayat within a period of sixty days from the date of such decision and the panchayat after giving an opportunity to the appellant to be heard may confirm, modify or reverse the decision appealed against and pass such order a it may think proper.
